Battalion Dharamshala vs State Of H.P. & Others
2022 Latest Caselaw 9007 HP

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    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 3rd DAY OF NOVEMBER, 2022
                             BEFORE




                                                         .

                  HON'BLE MS. JUSTICE SABINA
                                &
           HON'BLE MR. JUSTICE SUSHIL KUKREJA





                CIVIL WRIT PETITION No.7683 of 2022
    Between:-
    SH. RANJEEV RANA, SON OF SH.
    AVTAR    SINGH,   RESIDENT    OF





    VILLAGE    AND    POST    OFFICE
    KHANIYARA,                 TEHSIL
    DHARAMSHALA, DISTRICT KANGRA,
    H.P.  EX.   HOME     GUARD,    9th

    BATTALION DHARAMSHALA, DISTT.
    KANGRA, H.P. AGE 43 YEARS.

                                                          ....PETITIONER
    (BY  MS.        BABITA     CHAUHAN,
    ADVOCATE)


    AND
    1. STATE OF H.P. THROUGH THE
       PRINCIPAL SECRETARY (HOME)




       WITH    HEADQUARTERS    AT
       SHIMLA-2, H.P.





    2. THE COMMANDANT GENERAL
       (HOME    GUARDS)      WITH
       HEADQUARTERS AT SHIMLA, H.P.





    3. THE  COMMANDANT,      HOME
       GUARDS    9th    BATTALION,
       DHARAMSHALA, DISTT. KANGRA,
       H.P.

                                                     ....RESPONDENTS
    (BY   MR.   ASHWANI   SHARMA,
    ADDITIONAL ADVOCATE GENERAL)




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                  This petition coming on for admission this day, Hon'ble Ms.

    Justice Sabina, passed the following:




                                                                     .
                                ORDER

Learned counsel for the petitioner submits that the issue, in

question, is squarely covered by the judgment rendered by a Coordinate

Bench of this Court in CWP No.3628 of 2020, in case titled Inder Singh vs.

State of H.P. & others, decided on 05.01.2021. This is the matter, which is

required to be examined by the respondents.

2. Having regard to the limited submissions and without going into

the merits of the case, the writ petition is disposed of with a direction to the

respondents to consider the case of the petitioner in the light of the

aforementioned judgment rendered by a Coordinate Bench of this Court in

Inder Singh's case.

Pending application(s), if any, shall also stand disposed of.

(Sabina) Judge

(Sushil Kukreja) Judge November 03, 2022 (reena)